Section 10(1) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
(1)On the basis of the return furnished under sub-section (1) of section 8 and the basis of the representation and evidence under the proviso to Explanation III to sub-section (1) of section 8 or on the basis of the return furnished under sub-section (1) of section 9 and the additional particulars, if any, furnished under that sub-section, or on the basis of the information obtained by the authorized officer under clause (a) of sub-section (2) of section 9 and the orders passed on the representation and the evidence, if any, under clause (b) of sub-section (2) of section 9, as the case may be, the authorized officer shall, subject to the provisions of sub-section (2), (3) and (4) and after making such enquiry as he deems fit, prepare a draft statement in respect of each person holding or deemed to have held land in excess of the ceiling area. Such draft statement shall contain the following particulars, namely:-(i)the name and address of the person;(ii)particulars of all land held by such person and the total extent of such land;(iii)particulars of the members of the family and of the stridhana land held by each female member of the family;(iv)particulars of any interest either in the land held by a trust or in the income from such land reserved in his favour or in favour of any member of his family;(v)[ [***] [Omitted by section 3(5)(a) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Fourth Amendment Act, 1972 (Tamil Nadu Act 39 of 1972).](vi)particulars of land-(a)interspersed among plantations, or(b)contiguous to any plantation, in existence [on the date of the commencement of this Act] [Substituted for 'on the 6th day of April 1960' by section 2 of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Third Amendment Act, 1974 (Tamil Nadu Act 30 of 1974), which was deemed to have come into force on 6th April 1960.] in any area [***] [The words 'other than a hill area' were omitted by section 3(6) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Second Amendment Act, 1972 (Tamil Nadu Act 20 of 1972).] and which land such person desires to hold for extension or ancillary purposes, of the plantation;(vii)particulars of encumbrances, if any over the land together with the name and address of the creditor;(viii)particulars of the land which such person desires to retain within the ceiling area;(ix)the extent of the ceiling area of the person;(x)particulars of the land which may be comprised within the ceiling area;(xi)particulars of the land held by tenant if any and the name and address of such tenant;(xii)particulars of the land proposed to be declared as surplus land; [and] [Added by section 3(5)(i) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 1971 (Tamil Nadu Act 41 of 1971).](xiii)[ [***] [Omitted by section 3(5)(ii) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 1971 (Tamil Nadu Act 41 of 1971).](xiv)such other particulars as may be prescribed.
